LAWS(MAD)-2012-4-168

S. KUMARASAMY Vs. SECRETARY TO THE GOVERNMENT, MUNICIPAL

Decided On April 17, 2012
S. Kumarasamy Appellant
V/S
Secretary To The Government, Municipal Respondents

JUDGEMENT

(1.) THE petitioner was employed as Assistant Commissioner in Tirunelveli Municipal corporation. He was retired from service on 31.05.2007. Before his retirement, he was issued charge memo dated 15.05.2007 under Rule 17(b) of Tamil Nadu Civil Services (Discipline and Appeal) Rules. However, he was permitted to retire. Though he was permitted to retire, his terminal benefits were not settled pending disciplinary action. Ultimately, the charges were dropped by the Government by G.O.(D) No.449 Municipal Administration and Water Supply (ME.2 Department) dated 13.10.2009. Thereafter, the terminal benefits were paid on 01.04.2010. In the said circumstances, the petitioner has filed the present writ petition, seeking for direction to respondents to pay interest on all the terminal benefits to the petitioner.

(2.) BY consent of both the parties, this writ petition is taken up for final disposal.

(3.) I have considered the submissions made on either side.